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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(6)(c) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(c)in cases where twenty-five per cent. or fifty per cent. cancellation charges were realised at the time of modification of journey, the cancellation charges mentioned in clause (a) shall not be levied again and the cancellation charges mentioned in clause (b) only shall be levied.